Unknown vs State Of Uttarakhand & Others
2024 Latest Caselaw 759 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand & Others on 23 April, 2024

     HIGH COURT OF UTTARAKHAND AT
               NAINITAL
      THE HON'BLE CHIEF JUSTICE MS. RITU BAHRI
                        AND
      THE HON'BLE JUSTICE SRI RAKESH THAPLIYAL

                         23rd April, 2024
       Writ Petition (M/S) No.1423 of 2021

Karki Slaughter House, Amsarkot, Bageshwar
                                                        .....petitioner

                                 Versus

State of Uttarakhand & others                         ........Respondents


Counsel for the petitioner       :   Mr. M.S. Bhandari, learned counsel.
Counsel for the respondent           Mr. K.N. Joshi, learned DAG.
nos.1 to 3

                                     Mr. Hari Om Bhakuni, learned
Counsel for the respondent
no.4                                 counsel.



Judgment: (per Ms. Ritu Bahri, C.J.)
        The precise grievance of the petitioner in this
writ petition is that he had been given a licence for
running a slaughter house, which is valid till March,
2027. However, the slaughter house is not running
because there are other persons, who are without
licence are operating slaughter houses.




2.           The    petitioner       has   placed    on record       the
representation dated 26.03.2021, Annexure No.4 to the
writ petition, which he has given to the respondent
no.4/Nagar Palika Parishad, Bageshwar. A perusal of this
representation shows that no name of any person has
                                      2




been given, it is only a general statement made that
there    are    some         other   persons,     who   are       running
slaughter houses without a licence.




3.          Since the petitioner licence is valid till March,
2027, this writ petition is being disposed of giving
direction      to      the     petitioner    to    make       a     fresh
representation, if any cause of action survives even
today, to respondent no.5, and if any representation is
received by the respondent no.5, they will look into it by
calling the petitioner, and pass a speaking order in
accordance with law.




                                         ___________________________
                                                    Ritu Bahri, CJ.


                                         ___________________________
                                               Rakesh Thapliyal, J.

Dt: 23rd April, 2024 NR/